GURPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE criminal miscellaneous application has been filed seeking interim suspension of sentence for four weeks to enable the applicant/appellant-Gurpreet Singh to participate in the marriage of his real sister Ramandeep Kaur which is to be solemnized on 21.01.2013.

(3.) THE case relates to the murder of one Damanjit Singh. The applicant/appellant was named as an accused by his co-accused Jitender Singh @ Karan. Order of conviction and sentence has been passed by the learned Additional Sessions, Karnal on 10.02.2012 and 15.02.2012 respectively. The marriage of the real sister of the applicant/appellant namely Ramandeep Kaur is to be solemnized on 21.01.2013. The wedding card of the marriage has been placed on record as Annexure P-1; besides, an application submitted to Jail Superintendent, District Jail, Karnal has been placed on record as Annexure P-2. It is submitted that no action has been taken by the Jail Superintendent, District Jail, Karnal for release of the applicant/appellant on parole as he has not completed one year of imprisonment after conviction so as to be eligible for grant of parole. . Notice of criminal miscellaneous application was issued to Advocate General, Haryana.